ASHWINI VERMA Vs. GEETA PANWAR

JUDGEMENT

(1.) This writ petition is filed by the petitioner being aggrieved with the order dtd. 22/2/2021 passed by the Rent Tribunal, Udaipur (for short 'the trial court') whereby, the application preferred on behalf of the petitioner under Order 11 Rule 12 CPC read with Sec. 151 CPC with a prayer for directing the respondents to produce certain documents on record as has been dismissed.

(2.) Brief facts of the case are that the respondents has filed an application before the trial court for eviction of petitioner from the rented premises, which has been rented out through a registered rent deed dtd. 21/12/2017 for five years. The respondents has filed eviction petition alleging that the petitioner did not abide by the terms and conditions of the rent deed and has violated the same by not paying the rent as per deed, therefore, he may be evicted from the rented premises.

(3.) The petitioner has not filed any reply to the eviction petition and instead of that has moved an application under Order 11 Rule 12 read with Sec. 151 CPC with a prayer to direct the respondents to produce certain documents, description of which is given in Para No.2 of the application, for proper adjudication of the dispute between the parties and to enable the petitioner to file reply to the eviction petition. The application preferred on behalf of the petitioner under Order 11 Rule 12 read with Sec. 151 CPC was opposed by the respondents. After hearing the counsel for the parties, the trial court has passed the impugned order and has partly allowed the application filed by the petitioner.